Chattisgarh High Court
M/S Gopiram Enterprises vs State Of Chhattisgarh And Ors. 30 ... on 29 January, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No.2406 of 2010
M/s Gopiram Enterprises, Forest Contractor, Pendra Road, Distt.
Bilaspur (C.G.) 495117 Through Sole Proprietor Deepak Agrawal,
aged about 34 years, S/o Shri Uma Shankar Agrawal, R/o Mangli
Bazar, Pendra Road, Distt. Bilaspur (C.G.)
---- Petitioner
Versus
1. State of Chhattisgarh, Through Principal Secretary, Forest
Department, Government of Chhattisgarh, Secretariat, D.K.S.
Bhawan, Raipur (C.G.)
2. Managing Director, Chhattisgarh State Minor Forest Produce (Trade
and Develop) Federation Limited (Web Site: www.cgmfpfed.org), A-
25, VIP Estate, Khamhardeeh, Shankar Nagar, Raipur (C.G.)
3. Conservator of Forest cum Managing Director, Chhattisgarh State
Minor Forest Produce (Trade and Develop) Federation Limited,
Bilaspur Forest Circle, Bilaspur (C.G.)
4. Divisional Manager, Oriental Insurance Co Limited, Divisional Office,
Rama Trade Centre, Opp. Rajeev Plaza, Bus Stand, Bilaspur (C.G.)
5. Station House Incharge, Police Station Gourella, Tahsil Pendra Road,
Distt. Bilaspur (C.G.)
---- Respondents
For Petitioner: None present. For Respondent No.1 / State:
Mr. Shashank Thakur, Govt. Advocate. For Respondents No.2 and 3:
Ms, Pushpa Dwivedi, Advocate. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 29/01/2018
1. When the matter is called for hearing, none present for the petitioner.
No representation is made.
2. The petition is dismissed for want of prosecution. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma